RAJESH BOHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The limited grievance that the petitioners have raised in this case is that the petitioners had made certain deposits in the respondent - Adarsh Credit Co-operative Society Ltd. under various schemes and heads, however, subsequently the respondent - establishment has been closed and at the instance of respondent No.1, a Liquidator was also appointed.

(2.) The counsel for the petitioners submits that while the deposits of other creditors have been released, the deposits made by the petitioners have not been released. The petitioners make a limited prayer that the respondents may be directed to take a decision on the claim application of the petitioners for seeking release of the amount lying deposited with the respondent society.

(3.) Accordingly, the respondents are directed to take a decision on the application filed by the petitioners expeditiously, preferably within a period of ninety days from the date of receipt of copy of this order strictly in accordance with rules and guidelines governing the field.